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[Cites 0, Cited by 0] [Section 129D(5)] [Section 129D] [Entire Act]

Union of India - Subsection

Section 129D(5)(d) in The Customs Act, 1962

(d)whether the value of any goods for the purposes of assessment of duty shall be enhanced or reduced by the addition or reduction of the amounts in respect of such matters as are specifically provided in this Act.]